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Judgment
R.K.GAUBA, J
On the three criminal complaints (CC No.351/1/14, CC No.661/1/14, and CC No.662/1/14) of the first respondent (the complainant) by orders dated
15.03.2014 and 02.05.2014, the petitioner along with certain others including the first respondent (her employer company) were issued summons to
face criminal prosecution for the offences punishable under Section 138 of the Negotiable Instruments Act, 1881 respecting certain cheques which
had been issued in her favour against the account of the first respondent, the same having been dishonoured and returned unpaid upon being presented
at the bank and no payment having been made there against in response to the demand notices which were statedly issued and served. Â
The petitioner feeling aggrieved by the said summoning orders had invoked the revisional jurisdiction of the court of Sessions by presenting revision
petitions (Criminal revision No.57-59/2015) which were dismissed by common order dated 17.04.2015. The present petition has been filed invoking
extraordinary jurisdiction of this court under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) to bring a challenge to the summoning
order as also the order of the revisional court, the prime contention being that the role and responsibility of the petitioner herein was limited and did not
relate to the transactions in question.   Â
Against the above backdrop, a question arose as to whether the petitioners having availed of the remedy of revision should be allowed to take
recourse of Section 482 Cr.P.C. as a substitute for bringing virtually a second revisional challenge or scrutiny which is clearly barred under Section
397 (3) Cr.P.C.
This Court in an almost similar fact-situation, taking note of the decisions of the Supreme Court reported as Krishnan Vs. Krishnaveni, (1997) 4
SCC 241; Rajinder Prasad Vs. Bashir, (2001) 8 SCC 522 and Kailash Verma vs. Punjab State Civil Supplies Corporation & Anr., (2005) 2 SCC 571
and following similar view taken by a learned single Judge of this Court in Surender Kumar Jain vs. State & Anr., ILR (2012) 3 Del 99, in absence
of a special case being made out, has earlier declined to interfere by the ruling (dated 03.07.2018) in Crl.M.C. 164/2018 Ajay Maini vs. The State
Govt. of NCT of Delhi & Ors. in exercise of extraordinary jurisdiction under Section 482 Cr.P.C.
There are no special circumstances made out in the case at hand for the revisional court’s view to be disturbed. Â
The petition stands dismissed. Â